Fasalurahman .M.(Moochikkal) vs State Of Kerala
2021 Latest Caselaw 11115 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.8732 OF 2021(N)


PETITIONER:

               FASALURAHMAN .M.(MOOCHIKKAL)
               AGED 43 YEARS
               S/O. MOHAMED U.K., RESIDING AT MOOCHIKKAL HOUSE, P.O.
               PONNANI, MALAPPURAM DISTRICT.

               BY ADVS.
               SRI.K.C.SANTHOSHKUMAR
               SMT.K.K.CHANDRALEKHA
               SMT.ANUPAMA JOHNY
               SMT.P.MAYA
               SMT.K.S.SUDHA

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT, LABOUR
               AND REHABILITATION DEPARTMENT, SECRETARIAT,
               THIRUVANANTHAPURAM-695 001.

      2        THE DIRECTOR OF TRAINING
               INDUSTRIAL TRAINING DEPARTMENT, GOVERNMENT OF KERALA,
               THIRUVANANTHAPURAM-695 001.

      3        THE SECRETARY
               NATIONAL COUNCIL FOR VOCATIONAL TRAINING, SHRAM
               SAKTHI BHAVAN, RAFI MARG, NEW DELHI-110 001.

      4        THE SECRETARY
               STATE COUNCIL FOR VOCATIONAL TRAINING, GOVERNMENT OF
               KERALA, THIRUVANANTHAPURAM-695 001.



               SMT.VINITHA.B, GP,
               SRI.P.VIJAYA KUMAR,ASGI

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8732 OF 2021(N)


                                                :2:




                                            JUDGMENT

Dated this the 07th day of April 2021

The petitioner who had successfully

completed Industrial Training Institute (ITI)

course in Electrician trade during the year

1997-1999 in an Industrial Training Centre at

Ponnani, is aggrieved by the denial of

certificate by the National Council for

Vocational Training (NCVT). It is stated that

a provisional certificate was issued to the

petitioner immediately after completion of the

course.

2. Relying on Exts.P5 to P8 judgments,

the petitioner seeks similar direction for

issuance of the original certificate by the

NCVT.

3. In view of Exts.P5 to P8 judgments in

identical cases, there shall be a direction to

the Secretary, National Council for Vocational

Training to issue National Trade Certificate in WP(C).No.8732 OF 2021(N)

the concerned trade (Electrician) to the

petitioner in the prescribed form within a

period of six weeks from the date of receipt of

a copy of the judgment.

The Writ Petition is disposed of

accordingly.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.8732 OF 2021(N)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE PROSPECTUS ISSUED BY THE FIRST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE PROVISIONAL NATIONAL TRADE CERTIFICATE ISSUED IN FAVOUR OF THE PETITIONER BY THE 4TH RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE STATE TRADE CERTIFICATE ISSUED IN FAVOUR OF THE PETITIONER.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF PASSPORT BEARING NO.S-6634947 DATED 19.8.2018 ISSUED BY EMBASSY OF INDIA, BAHRAIN.

EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 5.12.2003 IN OP.P12982/2003 OF THIS HONOURABLE COURT.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT DATED 5.12.2003 IN WPC NO.35549/2003 OF THIS HONOURABLE COURT.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 23.10.2013 IN WPC NO.26727/2012 OF THIS HONOURABLE COURT.

EXHIBIT P8 TRUE COPY OF THE JUDGMENT DATED 14.9.2018 IN WPC NO.9797/2018 OF THIS HONOURABLE COURT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE